SUNITA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.310 of 2020, registered at police station Kotwali Nagar, Haridwar, District Haridwar. Applicant is in judicial custody under Ss. 365, 368, 323, 504, 506, 120B and Sec. 34 of the Indian Penal Code, 1860.

(2.) As per FIR, in 2010, when the informant/victim was 14 years old, she went to Shantikunj, Haridwar with one Maniram Sahu of her village. She was raped by named accused in July, 2010. With the said allegations, a written information was given by her to Vivek Vihar police station, Delhi on 2/5/2020. The case was registered in Vivek Vihar police station in zero crime number. The said FIR was transferred to Haridwar. There was no allegation against the present applicant in the said FIR.

(3.) Heard Mr. Navneet Kaushik, learned counsel for applicant, Mr. Pratiroop Pandey, learned A.G.A. for State and Mr. Sagar Kothari, learned counsel for victim.